PRINCIPAL COMMISSIONER OF INCOME TAX-I vs. ANIL KUMAR DANGAYACH HUF

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ITA/260/2018HC RajasthanRJHC02076418201803 February 2025Bench: AVNEESH JHINGAN,PRAMIL KUMAR MATHUR1 pages

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[2025:RJ-JP:4661-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Income Tax Appeal No. 260/2018 Principal Commissioner Of Income Tax-I, New Central Revenue Building, Statue Circle, Jaipur (Raj.) ----Appellant Versus Anil Kumar Dangayach Huf, D-49, Hathi Babu Marg, Bani Park , Jaipur. ----Respondent For Appellant(s) : Mr. Anuroop Singhi with Mr. N.S. Bhati & Mr. Aditya Khandelwal For Respondent(s) : Mr. Pushpendra Jangid for Mr. Shankar Lal Poddar HON'BLE MR. JUSTICE AVNEESH JHINGAN HON'BLE MR. JUSTICE PRAMIL KUMAR MATHUR Order 03/02/2025 1. The tax effect in appeal is below Rupees Two Crores, in view of the circular of Central Board of Direct Taxes dated 17.09.2024, learned counsel for appellant seeks permission to withdraw the appeal. 2. The appeal is dismissed as withdrawn. 3. The formulated substantial question of law is kept open. (PRAMIL KUMAR MATHUR),J (AVNEESH JHINGAN),J Simple Kumawat /32

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